MANSURI VALIBHAI JAMALBHAI Vs. NOORBHAI JETHARBHAI

JUDGEMENT

(1.) In Appeals from Orders concerning the same subject-matter this court took the view, of course prima facie pending the suits, that respondent No.1 is in possession of the lands in question and the petitioner should be restrained from interfering with his possession. It is in these circumstances that the grievance of the petitioner that opponent No. 1 had tried to interfere with his possession despite the injunction order issued by the Mamlatdar under Section 70 (nb) of the Bombay Tenancy and Agricultural Lands Act, 1948 raises a highly disputed question of fact which prima facie is resolved against him by this Court. In view of such disputed nature of the question regarding possession and right to possession of the suit lands, the court does not deem it fit to entertain this contempt petition.